Section 5AA(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(2)The Executive Committee shall consist of the following persons as members, namely:—(a)a Chairman appointed by the Central Government from amongst the members of the Central Board;(b)two persons appointed by the Central Government from amongst the persons referred to in clause (b) of sub-section (1) of section 5A;(c)three persons appointed by the Central Government from amongst the persons referred to in clause (c) of sub-section (1) of section 5A;(d)three persons representing the employers elected by the Central Board from amongst the persons referred to in clause (d) of sub-section (1) of section 5A;(e)three persons representing the employees elected by the Central Board from amongst the persons referred to in clause (e) of sub-section (1) of section 5A;(f)the Central Provident Fund Commissioner, ex officio.
